Section 7G — Delegation of functions of the Central Government with regard to requisitioning.
The Census Act, 1948
1 [7G. Delegation of functions of the Central Government with regard to requisitioning. -- The Central Government may, by notification in the Official Gazette, direct that any powers conferred or any duty imposed on that Government by any of the provisions of sections 7A to 7F shall, under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer as may be specified.]Open in Lexace · Ask the AI about this section
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